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[Cites 0, Cited by 31] [Section 176] [Entire Act]

Union of India - Subsection

Section 176(4) in The Income Tax Act, 1961

(4)Where any profession is discontinued in any year on account of the cessation of the profession by, or the retirement or death of, the person carrying on the profession, any sum received after the discontinuance shall be deemed to be the income of the recipient and charged to tax accordingly in the year of receipt, if such sum would have been included in the total income of the aforesaid person had it been received before such discontinuance.